Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Tamilnadu - Subsection Section 23(2) in The Tamil Nadu Advocates' Welfare Fund Act, 1987 (2)The value of the stamp shall neither be costs in a case nor be collected in any event from the client.
